REGENT COMPUTRONICS PVT. LTD.

STATE OF HIMACHAL PRADESH Appellant

V/S

Ghandhi Ram Respondents

Referred Judgements :-

NIBARAN CHANDRA ROY VS. KING EMPEROR [REFERRED TO]
TARSEM KUMAR VS. DELHI ADMINISTRATION [REFERRED TO]
MUNIKRISHNA @ KRISHNA ETC. VS. STATE BY ULSOOR PS,REPORTED IN SUPREME TODAY [REFERRED TO]
ASHRAF ALI VS. KING EMPEROR [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
GOVINDA REDDY KRISHNA VS. STATE OF MYSORE [REFERRED TO]
RAGHAV PRAPANNA TRIPATHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHAN LAL PANGASA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAVINDRA PRAKASH MITTAL [REFERRED TO]
RAMREDDY RAJESHKHANNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SUNNY KAPOOR VS. STATE UT OF CHANDIGARH [REFERRED TO]
RAVI SHARMA VS. STATE(GOVERNMENT OF N.C.T. OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) The State has preferred the present appeal under Sec. 378 of the Code of Criminal Procedure (hereinafter referred as to as the'Cr.P.C.') against the judgment dtd. 17/5/2010, passed by the learned Additional Sessions Judge, (Fast Track Court), Chamba, District Chamba, H.P., (hereinafter referred to as the'learned trial Court') in Sessions Trial No.34 of 2009.

(2.) By way of the judgment dtd. 17/5/2010, the learned trial Court has acquitted the respondent (hereinafter referred to as the'accused') from the offence punishable under Sec. 302 of the Indian Penal Code, (hereinafter referred to as the'IPC').

(3.) Brief facts, leading to the filing of the present appeal, before this Court, may be summed up, as under:-

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STATE OF HIMACHAL PRADESH Vs. GHANDHI RAM

Referred Judgements :-

JUDGEMENT

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